High Courts26 Mar 2015Dismissed
Dashrat Sao Vs State of Jharkhand
Jharkhand High Court · (2015) 2 AJR 794 : (2015) 3 JLJR 28
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 302
COURT ARCHIVE
Jharkhand High Court judgments
29,568 judgments · page 636 of 1,479
High Courts26 Mar 2015Allowed
Qayum Mirza and Others Vs State of Jharkhand
Jharkhand High Court · (2015) 3 AJR 52 : (2015) 4 CCR 463 : (2015) CriLJ 3751 : (2015) 3 JLJR 14
Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 164, 313Evidence Act, 1872 - Section 27, 30
High Courts25 Mar 2015Dismissed
Baby Devi and Others Vs State of Jharkhand and Others
Jharkhand High Court · (2015) 3 AJR 808
High Courts25 Mar 2015Dismissed
Chhotu Gorain Vs The State of Jharkhand
Jharkhand High Court · (2015) 3 AJR 727 : (2015) 3 JLJR 147
Penal Code, 1860 (IPC) - Section 342, 376, 376(2)(g)
High Courts25 Mar 2015Dismissed
Life Insurance Corporation of India and Others Vs Union of India
Jharkhand High Court · (2015) 3 AJR 157
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10, 10(1), 10(4), 12(5), 2 (s)
High Courts25 Mar 2015Allowed
Dinesh Chandra Gupta and Others Vs The State of Jharkhand
Jharkhand High Court · (2015) 3 JLJR 1
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 406, 415, 417, 418, 419
High Courts25 Mar 2015Dismissed
Virendra Kumar Jha and Others Vs The State of Jharkhand and Others
Jharkhand High Court · (2015) 3 JLJR 25
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, 406, 420Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 19
High Courts25 Mar 2015Allowed
Karu Mahto Vs The State of Jharkhand
Jharkhand High Court · (2015) 3 AJR 58
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 307
High Courts25 Mar 2015Allowed
Pankaj Kumar Prasad Vs State of Jharkhand and Others
Jharkhand High Court · (2015) 03 JH CK 0071
Criminal Procedure Code, 1973 (CrPC) - Section 202Penal Code, 1860 (IPC) - Section 147, 148, 342, 392, 395Railway Property (Unlawful Possession) Act, 1966 - Section 3(a)
High Courts25 Mar 2015Dismissed
Kunj Iron Products Vs The Coal India Ltd. and Others
Jharkhand High Court · (2015) 2 AJR 591
High Courts25 Mar 2015
Nagendra Mohan Prasad Srivastav Vs State of Jharkhand and Others
Jharkhand High Court · (2015) 3 AJR 352 : (2015) 3 JLJR 59
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, 420, 467, 468, 506
High Courts25 Mar 2015Allowed
RAUS-SCL (JV) and Others Vs East Central Railways and Others
Jharkhand High Court · (2015) 5 FLT 896 : (2015) 2 JLJR 458
Mines and Minerals (Development and Regulation) Act, 1957 - Section 15, 2, 2(e), 3(e)
High Courts25 Mar 2015Dismissed
Chandramauli Singh Vs State of Jharkhand and Others
Jharkhand High Court · (2016) 2 BC 250
Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 406, 415, 420
High Courts25 Mar 2015Dismissed
Budhu Kumhar and Others Vs Central Coalfield Limited and Others
Jharkhand High Court · (2015) 4 AJR 358
High Courts25 Mar 2015Partly Allowed
Kalachand Mahto and Others Vs State of Jharkhand
Jharkhand High Court · (2015) 03 JH CK 0058
Penal Code, 1860 (IPC) - Section 302, 304, 307, 34
High Courts24 Mar 2015Dismissed
Om Prakash Vs The State of Jharkhand
Jharkhand High Court · (2015) 2 JLJR 351
Arms Act, 1959 - Section 27Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 304
High Courts24 Mar 2015Allowed
Subhra Gupta Vs The State of Jharkhand and Others
Jharkhand High Court · (2015) 03 JH CK 0081
High Courts24 Mar 2015Dismissed
Kishori Hari Vs Union of India and Others
Jharkhand High Court · (2015) 03 JH CK 0075
High Courts24 Mar 2015Disposed off
Ahmad Sheikh Vs Asma Khatoon
Jharkhand High Court · (2015) 3 AJR 765
Criminal Procedure Code, 1973 (CrPC) - Section 125, 362
High Courts24 Mar 2015Dismissed
Shilendra Singh Rathore Vs The Union of India and Others
Jharkhand High Court · (2015) 03 JH CK 0059